Section 23(2)(b) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

(b)that but for the votes obtained by the returned candidate the petitioner or such other candidate would have obtained a majority of valid votes;

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